Sanju vs State Of Kerala
2023 Latest Caselaw 8530 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Monday, the 7th day of August 2023 / 16th Sravana, 1945
             CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 778 OF 2023
      CRA 55/2017 OF I ADDITIONAL SESSIONS COURT-I, THIRUVANANTHAPURAM
   SC 1165/2010 OF PRINCIPAL ASSISTANT SESSIONS COURT, THIRUVANANTHAPURAM
PETITIONERS/REVISION PETITIONERS:

  1. SANJU, AGED 27 YEARS, S/O SHALKUMAR @ RENAN, RESIDING AT T.C. NO:
     16/951, JAGATHY, BUND ROAD, JAGATHY WARD, THYCAUD VILLAGE,
     THIRUVANANTHAPURAM DISTRICT,PIN - 695014
  2. GOPAKUMAR,AGED 40 YEARS S/O GOPALAPILLAI, RESIDING AT KUZHIVILA
     VEEDU, NEAR MURUKAN KOVIL, KARETE, PULIMATHU VILLAGE AND PANCHAYATH,
     CHIRAYINKEEZHU, THIRUVANANTHAPURAM DISTRICT, , PIN - 695612

RESPONDENT/RESPONDENT:

     STATE OF KERALA, REPRESENTED PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM - 682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence passed by Hon'ble Sessions
Judge - I, of Thiruvananthapuram, in Crl.Appeal No.55 of 2017 dated
23.03.2023 against the Judgment in SC.No.1165/2010 of the Principal
Assistant Sessions Judge Thiruvananthapuram, pending final disposal of
this Criminal Revision Petition, to secure ends of justice.
     This application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.J.R.PREM NAVAZ, SUMEEN
S., MUHAMMED SWADIQ & O.MOHAMED BASIL KOYA THANGAL, Advocates for the
petitioners and of PUBLIC PROSECUTOR for the respondent, the Court passed
the following:
                             BECHU KURIAN THOMAS, J
                           ...........................................
                                 Crl.M.A.No.1 of 2023
                                             in
                             Crl.Rev.Pet.No.778 of 2023
                              .....................................
                       Dated this the 7th day of August, 2023

                                             ORDER

Sentence of imprisonment imposed upon the revision

petitioners in S.C.No.1165/2010 on the files of the

Principal Assistant Sessions Court, Thiruvananthapuram,

which stands confirmed in Crl.Appeal No.55/2017 on the

files of the Sessions Court-I, Thiruvananthapuram; shall

stand suspended till disposal of the revision petition, on

condition that revision petitioners/petitioners execute a

bond for Rs.50,000/- [Rupees Fifty thousand only] each

with two solvent sureties each for the like sum to the

satisfaction of the trial court and on the further condition

that they deposit 50% of the fine amount imposed, within

three weeks from today, if not already deposited.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/07/08/2023

07-08-2023 /True Copy/ Assistant Registrar